KAVITA Vs. GOVT OF NTC

JUDGEMENT

(1.) This is an application for cancellation of bail granted by the learned Metropolitan Magistrate by his order dated 21.11.2005 to the applicant/ complainant's husband.

(2.) The brief background leading to the filing of this application is that an FIR No. 486/2006 was registered at Police Station Srinivas Puri under Sections 498A/ 406/34, IPC against the complainant's father-in-law, mother-in-law and husband. An application for anticipatory bail under Section 438, Cr.P.C. was moved on behalf of the three accused. This Court, while disposing of that application, by an order dated 4.10.2005, allowed the same in respect of the father-in-law and mother-in-law but rejected the anticipatory bail application insofar as the husband of the complainant was concerned. While rejecting the application of the husband, this Court observed that the issue of alleged recovery of articles of Stridhan can be investigated through his custodial interrogation.

(3.) Subsequent thereto on 11.11.2005, the complainant's husband surrendered and was taken into judicial custody. After being in judicial custody, the said husband of the complainant moved an application for bail. The same was considered on several dates and ultimately, on 21.11.2005, the learned Metropolitan Magistrate released the complainant's husband on bail.